Mr.Janab Mohammed Salim vs The Branch Manager
2022 Latest Caselaw 4935 Kant

                          1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 16TH DAY OF MARCH, 2022

                       BEFORE

     THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

     MISCELLANEOUS FIRST APPEAL NO.5149/2019

BETWEEN:

MR.JANAB MOHAMMED SALIM
S/O JANAB SIDDIQUE.H.J.,
AGED ABOUT 34 YEARS
R/AT SUNNADA BEEDI, VIRAJPET
S.KODAGU:571 218.                      ... APPELLANT
      (BY KUMARI MANASA, ADVOCATE
       FOR SRI.GOPALA KRISHNAMURTHY.C., ADVOCATE)

AND:
1.   THE BRANCH MANAGER
     UNITED INDIA INSURANCE CO., LTD
     SRI MAHA GANAPATHY COMPLEX
     SECOND FLOOR, COLLEGE ROAD
     MADIKERI, KODAGU : 571201

2.    MRS.K.A.JANAKI
      W/O LATE K.P.APPAIAH @ THIMMAIAH
      AGED ABOUT 68 YEARS

3.    MRS.K.S.SUMA
      W/O LATE K.A.SUBRAMANI @ SUBBAIAH
      AGED ABOUT 37 YEARS
      BOTH ARE R/AT BALUGODU VILLAGE
      BITTANGALA POST
      S.KODAGU: 571 218

4.    MASTER K.S.GANAPATHY
      S/O LATE K.A.SUBRAMANI @ SUBBAIAH
      AGED ABOUT 10 YEARS, MINOR
                            2




5.   MASTER K.S. BELLIAPPA
     S/O LATE K.A. SUBRAMANI @ SUBBAIAH
     AGED ABOUT 9 YEARS, MINOR

     NO.4 & 5 RESPONDENTS ARE REPRESENTED
     BY THEIR NATURAL GUARDIAN & MOTHER
     RESPONDENT NO.2 I.E.,
     MRS K.S.SUMA
                                   ... RESPONDENTS

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MV ACT AGAINST THE JUDGMENT AND
AWARD DATED 16.01.2019 PASSED IN MVC NO.159/2017
ON THE FILE OF THE II ADDITIONAL DISTRICT AND
SESSIONS JUDGE, KODAGU MADIKERI, SITTING AT
VIRAJPET AWARDING COMPENSATION OF RS.7,04,000/-
WITH INTEREST AT 9 PERCENT P.A., FRO THE DATE OF
PETITION TILL THE DATE OF REALIZATION.

     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-

                    JUDGMENT

Kumari.Manasa, learned counsel for the appellant on

behalf of Sri.Gopala Krishnamurthy.C, learned counsel

filed a memo seeking withdrawal of this appeal. On the

ground that the matter has been settled in Lok-Adalath

between the parties. Hence, memo is placed on record.

The said submission is taken on record.

Accordingly, the appeal is dismissed as having been

settled before the Lok-Adalath.

Sd/-

JUDGE

SKS